Satinder Singh vs Punjab State

S.S. Nijjar, J.—Mr. Bali, Advocate, appearing for the petitioners has submitted that although only four posts were advertised yet seven candidates were selected. He has also submitted that the selected candidates do not possess the requisite qualification. Learned counsel also submitted on the basis of the averments made in paragraph 11 of the petition, that the appointments have been made mala fide.

We have heard the counsel for the parties. We have also perused the written statement filed by the official respondents as well as the private respondents. In paragraph 10 of the written statement filed on behalf of respondent Nos. 1 to 4, it is categorically stated that the candidates have been selected and appointed on the basis of the qualifications and experience. They have since joined the duties. It is further stated in paragraph 16(v) that respondent Nos. 5 to 11 have been appointed on the basis of their minimum qualification and experience as required under the rules/instructions. A perusal of the advertisement also shows that it was specifically mentioned that the posts may be increased/decreased. There is also provision for relaxation in age of the candidates. With regard to allegation of mala fide, we have noticed that none of the persons against whom the allegations have been made are impleaded as parties. Apart from this, a detailed written statement has been filed by the private respondents, wherein it has been stated that the selected candidates possessed the following qualifications :-

Respondent No.

Qualification

Experience

5

Matric

5 years

6

10+2

3 years

7

Matric

2 years

8

Middle

3 years

9

Matric

2 years

11

Matric

5 years

Taking into consideration the aforesaid facts, it would not be possible to hold that the selection and appointments suffer from any illegality or that any injustice has been done.

In view of the above, there is no merit and the petition is dismissed.

Petition dismissed.